Supreme Court - Daily Orders
State Of M.P vs Ramsewak Shakya on 27 November, 2014
Bench: Jagdish Singh Khehar, Fakkir Mohamed Ibrahim Kalifulla
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (C) NO. 2506 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO. 23983 OF 2012
State of M.P. & Ors. … Petitioners
versus
Ramsewak Shakya … Respondent
O R D E R
State of Madhya Pradesh has filed the instant petition, which is barred by 153 days. The reasons stated for condonation of delay are copiously vague.
The relevant portion of the order dated 14.8.2013 of which review has been sought is extracted as under:
“…it has been stated that the respondent has given up his claim for higher salary provided he is given the promotion and seniority. This request has been accepted by the petitioners. In view of the above, learned counsel for the petitioners submits that the special leave petition be disposed of as having become infructuous. The special leave petition is disposed of as such.” We have gone through the petition for review and the impugned order and scanned the papers annexed thereto. We do not find any merit therein, particularly, in view of the concession made by the learned counsel on behalf of the petitioners.
The review petition is accordingly dismissed on the ground of delay as well as on merits.
…………………..……………….……J. (Jagdish Singh Khehar) Signature Not Verified Digitally signed by Satish Kumar Yadav …………………...………………….…J. (Fakkir Mohamed Ibrahim Kalifulla) Date: 2014.11.27 17:20:11 IST Reason:
New Delhi;
November 27, 2014.
CHAMBER MATTER SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No.2506/2014 In SLP(C) No.23983/2012 STATE OF M.P & ORS Petitioner(s) VERSUS RAMSEWAK SHAKYA Respondent(s) (With appln. (s) for c/delay in filing review petition and office report) Date : 27/11/2014 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed on the ground of delay as well as on merits in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA) COURT MASTER COURT MASTER
(Signed order is placed on the file)